Calcutta High Court (Appellete Side)
Deceased & Ors vs Nader Chand Dey on 20 July, 2018
41. 20.07.2018
mb In the High Court at Calcutta Civil Revisional Jurisdiction C.O. No. 2196 of 2018 Dr. Jagannath Chandra, since deceased & Ors.
-Vs.-
Nader Chand Dey, since deceased & Ors.
Mr. Abhijit Ray ...for the petitioners The grievance of the decree-holders/petitioners is that, their application under Order XXI Rule 97 of the Code of Civil Procedure has been kept pending for quite some time.
In view of the nature of the order proposed to be passed, no prior service of notice on the opposite parties is deemed necessary.
C.O. No. 2196 of 2018 is disposed of by requesting the Sixth Bench, Small Causes Court at Calcutta to dispose of Miscellaneous Case No. 292 of 2017 arising out of Ejectment Execution Case No. 77 of 2011, pending in the said court, as expeditiously as possible, without granting any unnecessary adjournment to the parties, preferably within December 31, 2018.
The petitioners will communicate this order to the court below as well as to the opposite parties and/or to the learned advocate appearing for the opposite parties in the court below, at the earliest.
There will be no order as to costs. Urgent certified website copy of this order, if applied for, be made available to the petitioners upon compliance with all requisite formalities.
(Sabyasachi Bhattacharyya, J.)